Delhi High Court
Case BriefsHigh Courts

The orders passed by the tribunals and the judicial acts by administrative bodies or authorities or persons exercising quasi-judicial functions are all amenable to challenge under Article 226 of the Constitution.

Delhi High Court
Case BriefsHigh Courts

The very word senior citizens should not refer to only the age beyond 60 years but should invite everyone’s attention to the literal meaning of “senior” also, which as per Oxford dictionary refers to the word “senior” as “equivalent to having a high or higher position in a company, organization, etc. and thus, in the society qua the younger generation.

Case BriefsSupreme Court

“When a senior citizen parts with his or her property by executing a gift or a release or otherwise in favour of his or her near and dear ones, a condition of looking after the senior citizen is not necessarily attached to it.”

Calcutta High Court
Case BriefsHigh Courts

“…with globalization and with all modern technology we find drastic change in socio economic conditions and Indian values being eroded with adoption of the western culture and western tradition.”

Case BriefsHigh Courts

Bombay High Court: In a matter wherein, the parents sought eviction of their son, Rohit B. Deo, J., expressed that, “In the

Case BriefsHigh Courts

Punjab and Haryana High Court: Expressing that when the children, who the parents have reared with untold sorrows and miseries, throw them

Case BriefsHigh Courts

Kerala High Court: A. Muhamed Mustaque, J. dismissed a petition challenging the order of Appellate Authority under Maintenance and Welfare of Parents

Case BriefsHigh Courts

Chhattisgarh High Court: Sanjay K. Agarwal, J. imposed costs of Rs 2000 while dismissing a petition filed by a step-son for setting aside

Case BriefsHigh Courts

Bombay High Court: A Single Judge Bench comprising of R.D. Dhanuka, J., addressed a petition filed under Article 227 of the Constitution

Case BriefsHigh Courts

Delhi High Court: A Division Bench of the Delhi High Court comprising of Siddharth Mridul and Deepa Sharma, JJ., dismissed a Letters